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State of Chattisgarh - Section
Section 5 in Chhattisgarh Rent Control Adaptation Rules, 2016
5. Court fees.
- Court fees payable on appeal memo is as under:-| S. No. | Particular | Court fees |
| (1) | (2) | (3) |
| (i) | for eviction submitted before the RentController | as per clause (xi) of Section 7 of the CourtFees Act, 1870 (No. 7 of 1870) |
| (ii) | For application submitted before the RentController for recovery of the arrears of rent | Rs. 51/- will be payable in accordance withclause (i) of Section 7 of the Court Fees Act, 1870 (No. 7 of1870) |
| (iii) | on application to be filed before the RentController | Rs. 51- |
| (iv) | for filing appeal before the Rent ControlTribunal against the order passed by the Rent Controller | Rs. 100/- |
| (v) | for filing power of attorney (vakalatnama)before Rent Controller | Rs. 10/- |
| (vi) | for filing power of attorney (vakalatnama)before Rent Control Tribunal | Rs. 25/- |